Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(a) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 (a)the expressions "approved scheme", notified area" and "notified route" shall have the same meanings as in section 68-D of the principal Act,
